Section 13(6) in Tamil Nadu Dr. M.G.R. Medical University (Chennai) Act, 1987
(6)It shall be the duty of the Registrar, -(a)to manage the property and investments of the University including trust and endowed property in accordance with the decision of the Finance Committee and the Governing Council;(b)to be the custodian of the records, the common seal and such other properties of the University as the Governing Council shall commit to his charge; and(c)to issue all notices convening meetings of the Senate, the Governing Council, the Standing Academic Board, the Faculties, the Board of Studies, the Boards of Examiners and of any Committee appointed by the authorities of the University.
